Section 1 in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
1. Short title, extent and commencement.
(1)This Act may be called the Jammu and Kashmir Weights and measures (Enforcement) Act, 1997.(2)It extends to the whole of the State of Jammu and Kashmir.(3)It shall come into force on such date as the Government, may by notification in the Government Gazette appoint and different dates may be appointed for different :-(a)provisions of this Act.(b)areas,(c)classes of undertakings,(d)classes of goods,(e)classes of weights and measures manufactured, sold, distributed, marketed, transferred, repaired or used in the State.(f)classes of users of weights and measures, or(g)classes of services rendered in the State and any reference in any such provision to the commencement of this Act shall be construed as reference to the coming into force of this Act, or, as the case may be, of that provision, in such areas or in respect of such classes of undertakings, goods, services classes of weights and measures or classes of users of weights and measures, in relation to which or whom, this Act has been brought into force.
